The Nagaland Village Area & Area Council (2nd Amendment) Act, 1990

THE NAGALAND VILLAGE AND AREA COUNCIL (SECOND AMENDMENT) 
ACT,1990 
 
(THE NAGALAND ACT, NO. 7 OF 1990) 
 
(Received the assent of the Governor of Nagaland on 24-7-90 and 
published in the Nagaland Gazette extraordinary 
dated 9th March, 1992. 
 
 
An 
 
Act 
 Further to amend the Nagaland Village and Area Councils Act, 1978. It is hereby enacted by the Nagaland Legislative Assembly in the Forty First year of the Republic of India, as follows : —  I. Short title and commencement.  (1) This Act may be called the Nagaland Village and Area Councils (Second Amendment) Act, 1990. (2) It extends to the whole of the State of Nagaland. (3) It shall come into force on such dates as the State Government may by notification in the Official Gazette appoint.  2. Amendment of the title of the Nagaland Village and Area Councils Act, 1978.  The Nagaland Village and Area Councils Act, 1978 hereinafter called as the Principal Act, shall henceforth be called the Nagaland Village Council Act, 1978.  
3.  Abolition of Area Councils. 
 (I) Section 23 to Section 42 of the Principal Act shall be deleted and the Area Councils be abolished. (2) Subsequent to the abolition of Area Council, all assets and liabilities of the Area Council shall be the assets and liabilities of the State Government. 
 

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